VIJAY KARAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) In pursuance of the directions issued by the Apex Court and guidelines issued by the High Court of Madhya Pradesh in the wake of COVID-19 outbreak, the matter was taken up through video conferencing while adhering to the norms of social distancing prescribed by the Government.

(2.) Heard learned counsel for the parties. Case diary perused. The applicant has filed this first application under section 439 of the Cr.P.C. for grant of bail.

(3.) The applicant has been arrested by Police Station Umri Distirct Bhind (M.P.), in connection with Crime No. 85/2020 registered in relation to the offence punishable under section 34(2) of MP Excise Act.